Section 45(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(1)A beneficiary of the fund shall contribute to the fund at such rate per mensem as may be notified by the State Government under Section 16 of the Act. This contribution shall be remitted in advance once in three months in any of the banks specified by the Board in the district in which the member resides.
